High CourtsSingle Bench(2021) 08 OHC CK 0085

Sarat Chandra Sahoo and Ors vs State Of Odisha & Ors

Orissa High Court · Decided on 19 August 2021

HON’BLE JUDGES
C.R. Dash, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 23857 Of 2021

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Judgment

12 paragraphs · 169 words

C.R. Dash, J

1.This matter is taken up through hybrid mode.

2.

Heard.

3.

The grievance of the petitioners is that, the District Sub-Registrar, Kendrapara is not accepting the Sale Deed tendered by the petitioners.

4.

Similar matters have been disposed of by this Court holding that, the Sub-Registrar or District Sub-Registrar as the case may be cannot deny

acceptance of a Sale Deed tendered by a person and they can however decide the registerability or non-registerability of the same by passing a

reasoned order.

5.

In view of such position of law, the writ petition is disposed of directing the District Sub-Registrar, Kendrapara-Opposite Party No.3 to accept the

Sale Deed tendered by the petitioners but he has discretion to decide about the registerability or non-registerability of the same by passing a reasoned

order. The exercise be completed within a period of six weeks from the date of receipt of the certified copy of this order.

6.

Urgent certified copy of this order be granted as per rules.

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